Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 179] [Entire Act] State of Kerala - Subsection Section 179(5) in Kerala Panchayat Raj Act, 1994 (5)A Panchayat shall be competent to impose minor penalties on its secretary subject to such rules as may be made in this behalf.
